HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to release interest @ 18% p.a. on delayed payment of pensionary benefits i.e. Gratuity amounting to Rs. 3,14,820/- , amount under the Group Insurance Scheme Rs. 18,626/- , Leave encashment Rs. 1,90,800/- and sum of Rs. 37,952/- , that was initially deducted, however, refunded later.

(2.) Learned counsel for the respondents has pointed out that the petitioner had earlier approached this Court praying for release of pensionary benefits alongwith 18% interest on account of delayed payment. Division Bench of this Court dealt with the issue on 28.05.2007. In such circumstances, the petitioner is not entitled to any relief in this second petition for a similar claim.

(3.) I have considered the issue. While dealing with the petition of the petitioner namely CWP No. 16589 of 2004 titled Harbans Singh v. State of Punjab and Others, the following order was passed by Division Bench of this Court on 28.05.2007: -